Delhi High Court - Orders
Abdul Hameed (Since Deceased) Through ... vs Jamia Milia Islamia & Ors on 12 April, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~112
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 134/2022, CM APPLs. 18081/2022, 18082/2022, 18083/2022,
18084/2022, 18085/2022 & 18086/2022
ABDUL HAMEED (SINCE DECEASED) THROUGH HIS
LRS ..... Appellant
Through: Mr. S.K. Rout, Mr. Vikram Singh and
Mr. Mohit Mittal, Advs.
versus
JAMIA MILIA ISLAMIA & ORS. ..... Respondents
Through: Mr. Surjeet Singh Malhotra, Mr.
Fuzail Ayyubi and Ms. Akanksha Rai,
Advs. for R1.
Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Adv. for R2.
Mr Anupam Srivastaa, ASC for
GNCTD with Mr. Ujjwal Malhotra,
Adv. for R3 and R4.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 12.04.2022 CM APPL. 18083/2022 Exemption allowed subject to all just exceptions. Application stands disposed of.
CM APPL. 18086/20221. This is an application filed by the applicant LRs of the deceased Abdul Hameed for bringing them on record in the appeal.
2. Notice, counsel as above appearing for respondents accepts notice. Let reply to the application be filed within four weeks. Rejoinder thereto be Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:15.04.2022 16:25:58 filed within four weeks thereafter.
3. List on September 28, 2022.
V. KAMESWAR RAO, J APRIL 12, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:15.04.2022 16:25:58